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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(7)(ii) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014

(ii)if the date of commercial operation is delayed beyond 180 days from the date of issue of tariff order in terms of clause (6) of this regulation, the tariff granted shall be deemed to have been withdrawn and the generating company or the transmission licensee shall be required to file a fresh application for determination of tariff after the date of commercial operation of the project: